Section 6(1) in The Succession Certificate Act, 1977
(1)Application for such a certificate must be made to the District Court by a petition signed and verified by or on behalf of the applicant in the manner prescribed by the Code of Civil Procedure, for the signing and verification of a plaint by or on behalf of a plaintiff and setting forth the following particulars, namely :-(a)the time of the death of the deceased;(b)the ordinary residence of the deceased at the time of his death and, if such residence was not within the local limits of the jurisdiction of the Court to which the application is made, then the property of the deceased within those limits;(c)the family or other near relatives of the deceased and their respective residence;(d)the right in which the petitioner claims;(e)the absence of any impediment under any other provision of this Act or any other enactment, to the grant of the certificate or to the validity thereof if it were granted; and(f)the debts and securities in respect of which the certificate is applied for.
